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[Cites 0, Cited by 0] [Section 21(10)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(10)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)but for the votes obtained by the returned candidate by corrupt practices the petitioner or such other candidate would have obtained a sufficient number of valid votes to have been elected;